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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(2)No order made under sub-section (1) shall be questioned in any Court of law on the ground that no difficulty, as is referred to in sub section (1), existed to be removed.